SUBIR DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. GK Nama, learned counsel appearing for the petitioner as well as Mr. M Debbarma, learned Addl. GA appearing for the State respondents.

(2.) At the outset, Mr. Nama, learned counsel for the petitioner submits that the instant case is squarely covered by a decision of the Division Bench of this Court passed in WA 67/2014 titled as State of Tripura and Ors. v. Tribal Engineers' Society Tripura and Ors.

(3.) Admittedly, the petitioner, along with other similarly situated persons, was promoted from the post of Junior Engineer to the post of Assistant Engineer (Civil) on ad hoc basis by the order dtd. 24/9/1997. Initially, promotion was for six months and on expiry of six months, the service of the petitioner along with others, was allowed to continue on ad hoc basis. By the office order No.F.6(35)- PWD(E)/92 dtd. 14/7/2006, they were regularly appointed to the post of Assistant Engineer (Civil) borne in Grade-IV of the Tripura Engineering Service, but, with prospective effect.